K. RAJU Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petition is completely without any basis.

(2.) A perfectly simple provision lucidly enunciated is sought to be twisted to imply something that it clearly does not permit.

(3.) The matter pertains to Section 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. Sub-section (1) of such provision permits only any senior citizen or a parent, who is aggrieved by an order of a tribunal passed under such Act, to prefer an appeal to the appellate tribunal. The first proviso to such provision adds that merely because an appeal has been filed by a senior citizen or a parent aggrieved by the quantum of maintenance allowed would not permit the children or relative who are directed to pay the maintenance to suspend the payment of the maintenance as directed. The second proviso enlarges the period of receiving an appeal upon sufficient cause being indicated. Sub- section (2) through sub-section (7) of Section 16 of the Act pertain to the conduct of the appeal and do not reflect anything on who may prefer an appeal and who may be regarded as a person aggrieved.